RAMDEV BISHNOI,BIKANER vs. ITO, WARD-2(1), BIKANER

DR. MITHA LAL MEENA, A.M.: This appeal by the assessee is directed against the order of the Commissioner of Income Tax, Appeal ADDL/JCIT (A)-3 Ahmedabad [dated 27.03.2024 in respect of Assessment Year 2016-17. 2. The Ld. Counsel Shri Shafi Mohammad Chouhan, Advocate for the assessee submitted that the appellant had requested to withdraw the instant appeal as it has opted to settle the matter of Tax Dispute under the Direct Taxes Vivad Se Vishwas Scheme, 2024. 3. On perusal of the Form-2, it is evident that the assessee has opted for benefit under Direct Tax Vivad Se Viswas scheme 2024 to settle the disputed demand. The assesse has also furnished copy of Form 2 for settlement of the disputed demand duly certified as per Acknowledgement issued by designated authority. Accordingly, the appellant has made a request for withdrawal of the instant appeal. The Id. DR has no objection to the assessee's request for withdrawal of this appeal.